Development of concept of Corporate Criminal Liability Corporate crimes are those crimes which are committed by corporations or members of corporations where liability is imposed for performing any acts or omissions which are punishable by law.1 In Zee Tele films Ltd. v. Sahara India Co. Corp. Ltd2 ,where a company was discharged form liability arising out of defamation where there was absence of mens rea which is considered as an implicit requirement under law.  In the case of State of Maharashtra v. Syndicate3  the High Court had held that company could not be prosecuted for offences which entail corporeal punishment which entailed corporeal punishment or imprisonment prosecuting a company for such offences would result in trial with verdict of guilty but no effective order could have been implemented. However, in case of Iridium v. Motorola